Section 5 in Karnataka Professional Education Institutions (Regulation of Admission and Fixation of Fee) (Special Provisions) Act, 2014
5. Regulation of admission and seat matrix.
(1)For effective implementation of the consensual arrangement or agreement, seats in a Private Unaided Professional Educational Institution shall be filled in the following manner, namely:-(i)for the year 2014-15 such number of seats as may be agreed to by the Government under the consensual arrangement or agreement shall be filled through the Common Entrance Test Cell in accordance with the Karnataka Selection of Candidates for Admission to Government seats in Professional Educational Institutions Rules, 2006 as amended from time to time.(ii)the remaining seats shall be filled through the Common Entrance Test conducted by the association of Private Professional Educational Institutions or the association of religious and linguistic minority institutions, as the case may be followed by centralized counseling, in a fair and transparent and non exploitative manner on the basis of merit determined subject to such rules as may be prescribed except otherwise specified in the consensual arrangement or agreement.(2)Subject to reservation policy of the State Government and the consensual arrangement or agreement, the State Government may, by notification, publish the seat matrix to be filled by the Common Entrance Test Cell and the management, by different categories of students in respect of different categories of institutions.
